PRATIBHA BANERJEE, J. - (1.) The applicant in this case, was appointed as E.D.D.A. w.e.f. 10.1.1968 by an order dated 21.2.1968 in place of Shri Haradhan Chatterjee, E.D.D.A., Makardah, under P.S. Domjur, Dist. Howrah, on a temporary basis.
(2.) Thereafter, by an impugned order dated 22.2.1977 issued by respondent No. 6 herein, the applicant was put off duty under Rule 9 of EDA Conduct and Service Rules on the ground that a disciplinary proceeding was pending against him (annexure 'A/1').
(3.) Subsequently, the applicant came to know that on the basis of the complaint lodged by the respondent No. 6, two cases being Domjur P.S. Case No. 12(7)77 and Domjur P.S. Case No. 14(3) 78 were initiated against the applicant u/s. 409 of I.P.C. The applicant states that these criminal cases were initiated without any rhyme or reason and only to harass the applicant. Pursuant to these two cases, two separate searches were conducted in the house of the applicant by the police but nothing was found. The two search lists are collectively marked as annexure 'A/2'. It is clearly stated in these search lists that "nothing could be found and nothing could be taken." Thereafter, nothing happened for a long time. On 5.1.1981 and 2,3.1981, the Sub -Divisional Judicial Magistrate, Howrah, passed orders in the said two cases discharging the applicant from bail bonds (annexure 'A/3').;